M.KAMALA Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICE

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ, in the nature of certiorari, to quash the order Rc.No.896/B2/2011, dated 23.05.2011, with the consequential relief of directing the respondents to place the petitioner above Respondent Nos.3 to 6 in the seniority.

(2.) THE petitioner joined as Secondary Grade Assistant in the Elementary School at Annavasal Panchayat Union, on 16.08.1983. She was declared to have completed her probation, on 15.08.1995.

(3.) THE petitioner, immediately, made a representation to the respondents for placing her above respondents 3 to 6 on the ground that she was declared to have cleared her probation on 15.08.1985, before she was transferred to Municipal Middle School, Machuvadi at Pudukottai on 05.12.1990.